Section 61(3) in Jammu and Kashmir Civil Services (Leave) Rules, 1979
(3)Study leave shall not be granted unless:-(i)it is certified by the authority competent to grant leave that the proposed course of study or training shall be of definite advantage from the point of view of public interest;(ii)it is for prosecution of studies in subjects other than academic or literary; and(iii)it is for prosecution of studies in such specialities and subject in which there may be dearth of officers in a Department;(iv)the Department of Economic Affairs of the Ministry of Finance, Government of India agrees to the release of foreign exchange involved in the grant of study leave, if such leave is outside India.Study leave out of India shall not be granted for prosecution of studies in subjects for which adequate facilities exist in India or under any of the scheme administered by the Government of India.
